HARMEET SINGH DHILLON Vs. RANDEEP DHILLON

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) By impugned order dtd. 2/8/2011 passed by Additional District Judge No.2, Sri Ganganagar in Civil Original Suit No.22/2010 (59/2010) (Dr. Randeep Dhillon and Anr. Vs. Harmeet Singh Dhillon and Ors.), the learned Court below has rejected the prayer of the defendant-petitioners to reject the plaint under Order 7 Rule 11 CPC.

(3.) Respondent No.1 herein had filed the aforesaid suit for declaration of his title and permanent injunction in respect of the suit property. The petitioners had taken ground before the learned Court below that the suit had been undervalued and the suit apparently appears to be a collusive one. The learned Court below had rejected both the grounds.